Harishit Paragiya vs The State Of Madhya Pradesh
2022 Latest Caselaw 602 MP

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                                                  The High Court Of Madhya Pradesh
                                                            CRR No. 452 of 2017
                                                          (HARISHIT PARAGIYA Vs THE STATE OF MADHYA PRADESH)

                                       Jabalpur, Dated : 12-01-2022
                                                 Heard through Video Conferencing.

                                                 None for the petitioner.
                                                 Shri Shailendra Khampariya, Panel Lawyer for the respondent State.

A s per communication No.1918/nks-12-8 dated 03.12.2021 received

from Principal District & Sessions Judge, Balaghat, S.T. No.116/15 has been disposed of vide judgment dated 27.03.2021. Therefore, this petition which

has been preferred against order framing charges under Sections 354(ga) IPC and Section 66, 66(Ka), 67(ka), 67 (kha) of Information and Technology Act, 2000 has rendered infructuous and is dismissed accordingly.

(VIRENDER SINGH) JUDGE

Loretta

Signature Not Verified SAN

Digitally signed by MRS. LORETTA RAJ Date: 2022.01.14 15:38:15 IST